Bombay High Court
Zubeda Janu Babu Sayyed vs Zaminali Bismil @ Zamin Ali Bismil on 24 December, 2025
Author: Milind N. Jadhav
Bench: Milind N. Jadhav
2025:BHC-OS:26600
Conditional Order dated 24-12-2025.odt
Amberkar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
COMMON ORDER
MPTL/26516/2021, MPTL/28715/2021, MPTL/6591/2022, MPTL/8384/2022, MPTL/9344/2022, MPTL/12257/2022, MPTL/13389/2022, MPTL/13507/2022, MPTL/13972/2022, MPTL/14326/2022, MPTL/14460/2022, MPTL/19471/2022, MPTL/14687/2022, MPTL/19195/2022, MPTL/19623/2022, MPTL/21440/2022, MPTL/22809/2022, MPTL/25465/2022, MPTL/25701/2022, MPTL/26748/2022, MPTL/27260/2022, MPTL/30686/2022, MPTL/31026/2022, MPTL/31120/2022, MPTL/31048/2022, MPTL/31489/2022, MPTL/35039/2022, MPTL/35382/2022, MPTL/36746/2022, MPTL/36521/2022, MPTL/133/2023, MPTL/585/2023, MPTL/32010/2023 CORAM : MILIND N. JADHAV, J.
DATE : DECEMBER 24, 2025
P. C.:
1. Petitioners and their respective Advocates have not removed the office objections in the above Petitions. They are filed and pending since 2021 to 2023. The Petitions are liable to be dismissed under O.S. Rule 986. These Petitions are placed before me by the Testamentary Department for passing appropriate orders.
2. In view of the long pendency of these Petitions and parties and their Advocates not taking any steps for removal of office objections for the past more than 2 years, the Petitions are dismissed. Pending Interim Application(s) filed therein, if any, are also disposed.
3. Liberty to apply to the Petitioners is granted.
Amberkar [ MILIND N. JADHAV, J. ] Digitally signed by RAVINDRA RAVINDRA MOHAN MOHAN AMBERKAR AMBERKAR Date: 2025.12.24 18:46:39 +0530 1 of 1 ::: Uploaded on - 24/12/2025 ::: Downloaded on - 24/12/2025 21:10:53 :::